- An application for the grant or renewal of a quarry lease shall be made in Form I in triplicate for the minerals specified in Schedule I and II. The application shall be affixed with a court fee stamp of the value of five rupees and shall contain the following particulars together with documents in support of the statements made therein(a)If the applicant is an individual, his name, nationality, profession, caste, educational qualification, age, residence, present address and financial status;(b)If the applicant is a company, its name, nature and place of business and place of registration or incorporation, list of directors and their nationality, financial status, registration/incorporation certificate;(c)If the applicant is a firm, its name, nature and place of business, list of partners and their nationality, partnership deed, registration certificate, financial status;(d)If the applicant is a society/association, its name, nature and place of working, list of members and their caste, educational qualification, nationality, registration certificate, bye-laws and financial status of individual member;(e)A description illustrated by a map or plan showing as accurately as possible the situation and boundaries of the land in respect of which the quarry lease is required where the area is unsurveyed the location of the area should be shown by some permanent physical feature, roads, tank, etc.;(f)Copy of latest Khasra Panchsala;(g)The minerals or mineral which the applicant intends to quarry or mine;(h)The period for which the quarry lease is required;(i)The purpose for which the extracted mineral is to be used;(j)Every application for the grant or renewal of a quarry lease shall be accompanied by an affidavit showing particulars of the areas mineral-wise in each district of the State, which the applicant or persons jointly with him(i)already holds under quarry lease;(ii)has already applied for, but not granted; and(iii)being applied for simultaneously;(k)An affidavit to the effect that the applicant has, where the land is not owned by him, obtained surface rights over the area or has obtained the consent of the owner/owners for conducting mining; quarrying operations:Provided that no such affidavit shall be necessary where the Land-rights vest with the State Gov eminent;(1)Every application for the grant or renewal of a quarry lease shall be accompanied by a no dues certificate in Form II granted by the Mining Officer or Assistant Mining Officer, [or incharge of the mining section of the district] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] in respect of payment of mining dues payable under the Act or rules made thereunder from all the districts where the applicant holds or held mineral concessions :Provided that it shall not be necessary for the applicant to produce the no dues certificate if he has furnished an affidavit and such other evidence as may be required to the satisfaction of the concerned authority that he docs not hold and has never held any minerals concession in any district of the State :Provided further that the grant of no dues certificate shall not discharge a holder of such certificate from the liability to pay the mining dues which may be subsequently found to be payable by him under the Act or Rules made thereunder.
